LAWS(P&H)-2023-1-157

SUMAN Vs. ANIL KUMAR

Decided On January 19, 2023
SUMAN Appellant
V/S
ANIL KUMAR Respondents

JUDGEMENT

(1.) Prayer in this petition filed by petitioner wife is for transfer of the petition bearing No.DMC/211/2022 filed by respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955, titled 'Anil Kumar vs. Suman' pending in the Court of Addl. District Judge, Charkhi Dadri to a court of competent jurisdiction at Sirsa.

(2.) Learned counsel for the petitioner, inter alia, submits that:

(3.) I have heard learned counsel for the petitioner.